B K KRISHNAMURTHY Vs. S BALASUBRAMANIAN

JUDGEMENT

(1.) BOTH the appeals have been preferred against the common order and decreetal orders of a learned single judge of this court dated 01.10.2007 made in O.A.Nos.968 of 2007 and 969 of 2007 both in C.S.No.711 of 2007 filed on the original side invoking the ordinary original civil jurisdiction of this court. The applicant/plaintiff in the above said applications is the appellant in both the OSAs.

(2.) THE appellant in both the appeals has filed the suit C.S.No.711 of 2007 on the original side of this court invoking the ordinary original civil jurisdiction of this court praying for the following reliefs:

(3.) THE averments made by the appellant in the affidavits filed in support of the applications, in brief, are as follows:-